MARIAMMA VARGHESE Vs. R. T. O., KOTTAYAM

JUDGEMENT

(1.) IN this application,underarticle 226 of the Constitution,Mr.Neelakanta Menon,learned counsel for the petitioner seeks the issue of a writ of certiorari or any other appropriate writ or order for quashing the orders of the first and second respondents evidenced by Exts.P.3 and P.5 Ext.P.3 is a memorandum issued by the Secretary to the Regional Transport Authority,Kottayam to the 4 th respondent herein on 30 -4 -1959.Ext.P.5 against is a memorandum issued to the petitioner himself by the Regional Transport Officer,Kottayam dated 24 -9 -1959 rejecting certain objections that appear to have been filed before it.

(2.) THE petitioner also seeks for the issue of a writ of mandamus or any other appropriate writ or direction to direct the respondents 1 to 3 namely,the Regional Transport Officer,Kottayam,Regional Transport Authority,Kottayam,and the District Superintendent of Police,Kottayam respectively for sizeing the bus No.K.L.K.3287 belonging to the 4 th respondent for the unauthorized operation and to proceed according to law against the 4 th respondent.

(3.) ACCORDING to Mr.Neelakanta Menon,learned counsel for the petitioner,the action of the respondents evidenced by Exts.P.3 and P.5 are without jurisdiction.